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Judgment
6 paragraphs · 213 wordsC.S Dias, J
The original petition is filed to direct the Court of Munsiff, Thiruvalla, to consider and dispose of O.S. No.315/2019 within a time frame.
Pursuant to the order dated 10.01.2023 passed by this Court, the learned Munsiff, Thiruvalla, by communication dated 13.01.2023, has informed this Court that the suit stand posted for remitting balance court fee and for pre-trial steps. The court below requires four months time to dispose of the suit after the completion of pre-trial steps.
Heard; Sri.Surin George Ipe, the learned counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents 1 to 5. Even though notice has been served on the learned counsel appearing for the 6th respondent before the court below, there is no appearance for him.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Thiruvalla, to consider and dispose of O.S. No.315/2019, in accordance with law, as expeditiously as possible, at any rate, within a period of four months after the completion of the pre-trial steps.
The original petition is ordered accordingly.